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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(5) in The Punjab Agricultural University Act, 1961

(5)If the Board does not, within a reasonable time take action to the satisfaction of the State Government, the State Government, may after considering any explanation furnished or representation made by the Board, issue such directions as it may deem fit, and the Board shall be bound to comply with such directions.